Section 8 in The Foreign Awards (Recognition And Enforcement) Act, 1961
8. Evidence .-(1) The party applying for the enforcement of a foreign award shall, at the time of the application, produce-
( a ) the original award or a copy thereof, duly authenticated in the manner required by the law of the country in which it was made;( b ) the original agreement for arbitration or a duly certified copy thereof; and( c ) such evidence as may be necessary to prove that the award is a foreign award.(2)If the award or agreement requiring to be produced under sub-section (1) is in a foreign language, the party seeking to enforce the award shall produce a translation into English certified as correct by a diplomatic or consular agent of the country to which that party belongs or certified as correct in such other manner as may be sufficient according to the law in force in India.
